Cuttack vs Deji Rani
2025 Latest Caselaw 8622 Ori

Orissa High Court

Cuttack vs Deji Rani on 23 September, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                RSA No. 347 of 2023AT
                             CUTTACK
            Surendra Nath Panda             ....                 Appellant
                                                        Represented by
                                               Mr. D. Mishra, Advocate
                                       -Versus -
            Deji Rani                               ....               Respondent

Represented by

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 23.09.2025

Order No. 1. This matter is taken up through hybrid mode.

1.

2. Heard Mr. D. Mishra, learned counsel for the appellant. Perused the impugned judgments.

3. Considering the submissions and the grounds raised, the second appeal is admitted on the following substantial question of law:-

i. Whether the finding of the 1st Appellate Court that the suit land is properly described as per Order-VII Rule 3 of CPC is perverse being contrary to the evidence on record?

4. Issue notice to the respondent by registered post with A.D. making it returnable within four weeks. Requisites be filed within three working days.

5. Call for the LCR.

6. List this matter in the month of April, 2026 for hearing.

(Sashikanta Mishra) Judge

Order No.

2. 1. Further proceeding in Execution Case No. 09 of 202\5 pending in the court of learned Civil Judge (Sr. Division), Rairangpur shall remain stayed till the next date.

2. Urgent certified copy of this order be granted on proper application.

(Sashikanta Mishra) Judge

B.C. Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 24-Sep-2025 19:28:49